Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs M/S Fibres And Fabrics International ... on 25 April, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.8 COURT NO.12 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 6016/2022
(Arising out of impugned final judgment and order dated 17-08-2021
in ITA No. 542/2016 passed by the High Court Of Karnataka At
Bengaluru)
THE PRINCIPAL COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S FIBRES AND FABRICS INTERNATIONAL PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 25-04-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. Arijit Prasad, Sr. Adv.
Mr. V. C. Bharathi, Adv.
Ms. Swarupama Chaturvedi, Adv.
Ms. Sunita Sharma, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard Mr. N. Venkataraman, learned ASG, appearing for the petitioner(s) and considering the impugned judgment and order passed by the High Court and it is found that there was no further tangible material available with the A.O. which warranted the re- assessment and/or re-opening of the concluded assessment, no interference of this Court is called for.
The Special Leave Petition stands dismissed.
Signature Not Verified (R. NATARAJAN) Digitally signed by R Natarajan Date: 2022.04.25 (NIDHI BHARDWAJ) ASTT. REGISTRAR-cum-PS 17:22:43 IST Reason: BRANCH OFFICER